Dr. Shushil Mandal vs The State Of Bihar
2023 Latest Caselaw 3914 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.7438 of 2023
     ======================================================

Dr. Shushil Mandal Son of Late Mritunjay Mandal Resident of Mohalla- Vijay Bhawan Colony, Banka, P.S.- Banka, District- Banka.

... ... Petitioner/s Versus

1. The State of Bihar Bihar

2. The Additional Chief Secretary, Health Department, Government of Bihar, Patna.

3. The Accountant General, Bihar, Patna.

4. The Deputy Secretary, Health Department, Bihar, Patna.

5. The Director, Health Department, Bihar, Patna.

6. The Regional Director, Divisiona Katihar.

7. The Treasury Officer, Katihar.

8. The Civil Surgeon, Katihar.

9. The District Magistrate, Katihar.

10. The Incharge Medical Officer, Primary Health Center, Falka, District Katihar.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Anil Kumar No.1, Advocate For the State : Mr. Aditya Nath Jha, AC to SC-18 For the A.G. : Mr. Arun Kumar Arun, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 21-08-2023 Heard Mr. Anil Kumar No. 1, learned counsel

appearing on behalf of the petitioner, Mr. Aditya Nath Jha,

learned AC to learned SC-18 appearing on behalf of the State

and Mr. Arun Kumar Arun, learned counsel for the Accountant

General, Bihar.

2. Learned counsel appearing on behalf of the

petitioner submits that the earned leave to which the petitioner Patna High Court CWJC No.7438 of 2023 dt.21-08-2023

was entitled for has been paid, however, he is entitled for dues

interest for delay of nine year in making payment of the dues

amount to the petitioner in light of the judgment passed by the

Apex Court in case of State of Kerala vs. M. Padmanabhan

Nair reported in (1985) 1 SCC 429 and D.D. Tewari vs. Uttar

Haryana Bijli reported in (2014) 8 SCC 894 and another

decisions of this Court.

3. Considering the aforesaid submission made on

behalf of the petitioner, the Civil Surgeon, Katihar, is directed to

make payment of interest and other retiral dues, if any, to which

the petitioner is entitled for within a period of four weeks from

the date of filing of the representation in accordance with law.

4. Accordingly, the present writ petition is disposed

of.

                                                 (Purnendu Singh, J)
Niraj/Nilmani
AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          21.08.2023
Transmission Date       N/A